Kerala High Court
Seby C Antony vs Ravindran Pillai @ Dr Ravi Pillai on 4 December, 2025
Author: Kauser Edappagath
Bench: Kauser Edappagath
Crl.R.P.No.1206/2025
2025:KER:94044
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA,
1947
CRL.REV.PET NO. 1206 OF 2025
CRIME NO.1254/2025 OF Ernakulam Central Police Station,
Ernakulam
AGAINST THE ORDER DATED 01.11.2025 IN CRMP NO.361 OF
2025 OF ENQUIRY COMMISSIONER AND SPECIAL JUDGE (VIGILANCE),
MUVATTUPUZHA
REVISION PETITIONER/PETITIONER VIGILANCE COURT MUVATTUPUZHA:
SEBY C ANTONY
AGED 59 YEARS
ARUKATTIL HOUSE POTTA PO CHALAKUDY
THRISSUR, PIN - 680722
BY ADV SEBY C ANTONY(PARTY-IN-PERSON)
RESPONDENTS/RESPOPNDENT VIGILANCE COURT MUVATTUPUZHA
1 RAVINDRAN PILLAI @ DR RAVI PILLAI
AGED 73 YEARS
RAVIGEETHAM KADAPPAKKADA KOLLAM, PIN - 690008
2 ASOK KUMAR @ SABU
AGED 65 YEARS
KARUVACHAM VEETTIL HOUSE PUTHANSANKETHAM
THEVALAKKARA KOLLAM, PIN - 691590
3 D HARIKUMAR
AGED 62 YEARS
117 MGM RESIDENCIAL ASSOCIATION EZHAMKULAM PARAKOD
PO ADOOR PATHANAMTHITTA, PIN - 691544
4 JIJU VS
AGED 45 YEARS
VAZHOOR HOUSE VEMBALLUR PO KODUNGALLUR THRISSUR,
PIN - 680671
Crl.R.P.No.1206/2025
2025:KER:94044
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5 THE DESIGNATED BENCH CLERK OF CRMC SECTION
CUSTODIAN OF CRL MC 5901-2022 DOCUMENTS FROM 11
JULY 2023 TO 4 AUGUST 2023 REPRESENTED BY THE
PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
6 STATE OF KERALA
REPRESENTED BY THE STATE COMMISSIONER FOR PERSONS
WITH DISABILITIES ANJANEYA T/C 9/1023 GROUND FLOOE
SASTHAMANGALAM THIRUVANANTHAPURAM, PIN - 695010
7 STATE OF KERALA
REPRESENTED BY THE CIRCLE INSPECTOR OF POLICE
ERNAKULAM CENTRAL POLICE STATION ERNAKULAM, PIN -
682031
OTHER PRESENT:
SRI.E.C.BINEESH-SR.PP
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 04.12.2025, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Crl.R.P.No.1206/2025
2025:KER:94044
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ORDER
This revision petition has been filed challenging Annexure A2 order passed by the Court of the Enquiry Commissioner and Special Judge (Vigilance), Muvattupuzha (for short, the trial court), rejecting a private complaint filed by the petitioner.
2. The petitioner filed a private complaint against the respondents 1 to 5 before the trial court, alleging offences under Sections 7(a), 8 and 10 of the Prevention of Corruption Act, 1988 (for short, the PC Act). The trial court, after perusing the complaint, found that on the face of it, it does not make out any offence, and the complaint was rejected as per the impugned order.
3. I have heard the petitioner, who appeared in person, as well as the learned Senior Public Prosecutor. The petitioner has also made available to me a copy of the complaint along with the documents filed before the trial court. I have perused the entire record.
In the complaint, it is stated that the respondents have committed offences punishable under Sections 7(a), 8 and 10 of the PC Act. However, the averments in the complaint do not disclose the ingredients of those provisions. There are absolutely Crl.R.P.No.1206/2025 2025:KER:94044 :4: no averments in the complaint to attract the offences under Sections 7(a), 8 and 10 of the PC Act against the respondents.
That apart, it is admitted that on the same set of allegations, an FIR had been registered at Central Police Station, Ernakulam, as Crime No.1254/2025, which is still under investigation. Therefore, I am of the view that the trial court has rightly rejected the complaint. I see no illegality or impropriety in the impugned order. Accordingly, the revision petition is dismissed.
Sd/-
DR. KAUSER EDAPPAGATH JUDGE Rp Crl.R.P.No.1206/2025 2025:KER:94044 :5: APPENDIX OF CRL.REV.PET NO. 1206 OF 2025 PETITIONER ANNEXURES Annexure A 1 SECTION 470 OF OF THE TREATIES OF EVIDENCE BY JOHN HENRY WIGMORE, DATED NIL, MARKED AND ATTACHED HERE AS ANNEXURE A1 Annexure A 2 THE CERTIFIED JUDGMENT IN CRL MP-361- 2025 DATED 01-11-2025 IS MARKED AND ATTACHED HERE AS ANNEXURE A2 Annexure A 3 CERTIFIED COPY OF THE JUDGEMENT IN CRL MP-1059-2025 OF THE VIGILANCE COURT THRISSUR DATED 12-09-2025 IS MARKED AND SUBMITTED ASANNEXURE A3 Annexure A 4 THE INTERIM ORDER OF THE VIGILANCE COURT MUVATTUPUZHA IN CRL MP-361-2025 THRISSUR AS GIVEN IN DCMS DATA DATED 25-09-2025 IS MARKED AND ATTACHED HERE AS ANNEXURE A4 .
Annexure A 5 . THE KERALA HIGH COURT JUDGMENT DATED 31-07-2025 IN CRL MC -2606-2025 MARKED AND ATTACHED HERE AS ANNEXURE A 5 Annexure A 6 THE DCMS DATA OF JFCM II ERNAKULAM IN CRL MP-2069-2025 DATED 08-09-2025 IS MARKED AND ATTACHED HERE AS ANNEXURE A 6. Annexure A 7 COPY OF THE FIR-1254-2025 DATED 09-09- 2025 BY THE ERNAKULAM CENTRAL POLICE STATION IS MARKED AND ATTACHED HERE AS ANNEXURE A 7 Annexure A 8 THE FORGED WORKMAN INSURANCE ENDORSEMENT IN THE NAME OF NSH KUWAIT AS SUB CONTRACTOR SUBMITTED BY DR RAVI PILLAI TO MS FDH JV , DATED 19-6-2017 IS MARKED AND PRESENTED HERE AS ANNEXURE A 8 Annexure A 9 THE REAL WORKMAN INSURANCE ENDORCEMENT IN THE NAME OF NSH SAUDI AS SUB CONTRACTOR SUBMITTED BY DR RAVI PILLAI TO MS FDH JV DATED 19-6-2017 IS MARKED AND ATTACHED HERE AS ANNEXURE A 9. Annexure A 10 DISABILITY CERTIFICATE ( 54% PERMANENT MULTIPLE DISABILITY ) ISSED BY THE GOVERNMENT OF INDIA TO THE REVISION PETITIONER DATED 01-11-2023 IS MARKED AND ATTACHED HERE AS ANNEXURE A 10.
Crl.R.P.No.1206/20252025:KER:94044 :6: Annexure A 11 1 A TRUE COPY OF THE AMERICAN JV FDH LETTER COMMUNICATION, STATING THAT , THEY DO NOT RECOGNIZE THE 1ST RESPONDENT DR RAVI PILLAI'S COMPANY NSH KUWAIT IN THE KUWAIT NATIONAL PETROEUM COMPANY- PROJECT, DATED 28-06-2017IS MARKED AND ATTACHED HERE AS . ANNEXURE A 11.. Annexure A 12 A TRUE COPY OF THE ANNEXURE A 13 DOCUMENT SUBMITTED BY THE 1ST RESPONDENT DR RAVI PILLAI IN CRL MC -5901-2022, WHEREIN THE 1ST RESPONDENT STATES THAT HE IS AN OWNER OF THE COMPANY NSH KUWAIT DATED 22-02-2023 , IS MARKED AND ATTACHED HERE AS ANNEXURE A 12.
Annexure A 13 12) A TRUE COPY OF THE HIGH COURT JUDGMENT IN CRL MC-5901-2022, (WHICH IS WITHOUT THE "DISAOOEARED" EXHIBIT 12 ) DATED 11-07-2023 IS MARKED AND ATTACHED HERE AS ANNEXURE A 13 Annexure A 14 HIGH COURT JUDGMENT IN WPC-1673-2025 (WHERE IN DR RAVI PILLAI DENIES ANY RELATION OR OWNERSHIP WITH NSH KUWAIT,) DATED 20-2-2025 IS MARKED AND ATTACHED HERE AS ANNEXURE A 14.
Annexure A 15 THE ONLINE ACKNOWLEDGEMENT OF THE CASE TRANSFER OF DIARY NUMBER OF THE CASE DNO/23/CCPD/1073 OF THE CHIEF COMMISSIONER COURT NEW DELHI, TO THE STATE COMMISSIONER( 6TH RESPONNDENT HEREIN), DATED NIL IS MARKED AND PRESENTED HERE AS ANNEXURE A 15. Annexure A 16 THE SUPREME COURT ORDER IN SLP-11866- 2023, (DIRECTING BOTH PARTIES TO FIND A SETTLEMENT IN THE EARLIER IPC-420,468 & 471 MATTER AGAINST THE 1ST RESPONDENT & ORS ) DATED 27-01-2025 IS MARKED AND ATTACHED HERE AS ANNEXURE A 16 Annexure A 17 . REVISION PETITIONERS LETTER TO THE STATE COMMISSIONER DATED 6-1-2024 ALONG WITH THE HAND DELIVERED LETTER DATED 4- 1-2024 IS MARKED AND PRESENTED HERE AS ANNEXURE A 17.
Annexure A 18 STATE COMMISSIONERS ORDER, (REJECTING REVISION PETITIONERS REQUEST ) DATED 30- 7-2024 IS MARKED AND ATTACHED HERE AS ANNEXURE A 18.
Crl.R.P.No.1206/20252025:KER:94044 :7: Annexure A 19 KERALA HIGH COURT JUDGMENT IN WPC-21807- 2024 DATED 13-11-2024 S MARKED AND ATTACHED HERE AS ANNEXURE A 19.
Annexure A 20 A COPY OF THE LETTER SENT TO STATE COMMISSIONER BY THE REVISION PETITIONER DATED 5-4-2025 IS MARKED AND ATTACHED HERE AS ANNEXURE A 20 .
Annexure A 21 A COPY OF THE LETTER SENT TO STATE COMMISSIONER BY THE REVISION PETITIONER DATED 15-5-2025 IS MARKED AND ATTACHED HERE AS ANNEXURE A 21 Annexure A 22 . A COPY OF THE INTERIM ORDER OF THE KERALA HIGH COURT IN WPC-20412-2025 DATED 24-06-2025 IS MARKED AND ATTACHED HERE AS ANNEXURE A 22.
Annexure A 23 A COPY OF THE STATE COMMISSIOERS LETTER DATED 10-07-2025 IS MARKED AND ATTACHED HERE AS ANNEXURE A 23.
Annexure A 24 A COPY OF THE WHATSAPP MEASSAGE SENT TO THE STATE COMMISSIONER BY THE REVISION PETITIONER THROUGH WHATSAPP DATED 16-07- 2025 IS MARKED AND ATTACHED HERE AS ANNEXURE A 24.
Annexure A 25 COPY OF THE MEMO FILED BY THE GOVERNMENT PLEADER DATED 16-09-2025 AS DIRECTED BY THE HONOURABLE HIGH COURT IN WA-2085- 2025, (WITH THE STATE COMMISSIONERS ORDER IN OP(RPWD)-141-2024 DATED 12-09- 20 25) IS MARKED AND ATTACHED AS ANNEXURE A 25.
Annexure A 26 A COPY OF THE KERALA HIGH COURT JUDGMENT IN WA-2085-2025 DATED 17-09-2025 IS MARKED AND SUBMITTED HERE AS ANNEXURE A 26. Annexure A 27 A COPY OF THE COMPLAINT SUBMITTED TO THE DEPUTY REGISTRAR OF KERALA HIGH COURT BY HE REVISION PETITIONER DATED 05-08-2023 WITH RELATED DOCUMENTS IS MARKED AND ATTACHED HERE AS ANNEXURE A 27, Annexure A 28 A COPY OF THE CLARIFICATION MA ( CRL MA-
3-2025 IN CRL MC-2606-2025,) SUBMITTED TO THE KERALA HIGH COURT BY THE REVISION PETITIONER TO CLEAR THE DOUBTS OF THE SHO, DATED 19-08-2025 IS MARKED AND ATTACHé HERE AS ANNEXURE A 28.
Crl.R.P.No.1206/20252025:KER:94044 :8: Annexure A 29 COPY OF THE THE APPLICATION BY THE THE REVISION PETITIONER SUBMITTED TO THE THE KERALA HIGH COURT REGISTRY IN RELATION TO THE NEEDED SANCTION TO PROSECUTE THE DESIGNATED BENCH CLERK OF THE CRL MC SECTION DATED 06-08-2025 ( AND RELATED DOCUMENTS) IS MARKED AND ATTACHED HERE AS ANNEXURE A 29 Annexure A 30 COPY OF THE ORDER OF THE REGISTRAR GENERAL OF THE KERALA HIGH COURT, GIVING INFORMATION IN THE REVISION PETITIONERS RTI APPEAL , THE NAME AND DESIGNATION OF THE DESIGNATED BENCH CLERK , AS SAMEERA JOSHY, OF THE G SEAT OF THE CRMC II SECTION. OF HIGH COURT OF KERALA